Section 114(2) in Bombay Industrial Relations Act, 1946
(2)In case in which a Representative Union is a party to a registered agreement or settlement, submission or award, the [State] Government may, after giving the parties affected an opportunity of being heard, by notification in the Official Gazette, direct that such agreement, settlement, submission or award shall be binding upon such other employers and employees in such industry or occupation in that local area [and with effect from such date,] as may be specified in the notification:Provided that before giving a direction under this section the [State] Government may, in such cases as it deems fit, make a reference to the Industrial Court for its opinion.
